Section 28(2) in Uttaranchal School Education Act, 2006
(2)Where the Director is satisfied that any such Committee, Head of Institution, teacher or employee has failed to carry out any direction issued under sub-section (1), he may, for the conduct of Board's Examinations, evaluation of answer- I books in such examination or preparation of result thereof, take such-measures (including requisition and taking possession of the building, furniture or any other property of the institution) and for such period as appears to him-neceSsary therefore.
